SHIROMANI GURDWARA PARBANDHAK COMMITTEE Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing order dated 27.3.1985 (Annexure P -3) passed by Labour Court, Patiala.

(2.) PETITIONER is a body corporate constituted under the Sikh Gurdwaras Act.

(3.) RESPONDENT No.2 was an employee of petitioner -committee as a Sewadaar (Tola) and was drawing salary of Rs. 250/ - per month.